MANJEET SINGH Vs. STATE N. C. T.

JUDGEMENT

(1.) Darshan Kaur, daughter of Mahender Singh (PW-5) was married to the appellant, then serving in the Indian Army, on 08.11.1992. PW-5 hailed from village Khudda Alisher, which falls within the area of Union Territory of Chandigarh. The appellant, on the other hand, hailed from village Kharad of District Mohali (Punjab). During the relevant period, PW-5 was serving as a peon in Post Graduate Institute (PGI) of Medical Sciences at Chandigarh. On the other hand, father of the appellant was then working in Pant University located in district Nainital (now in Uttrakhand).

(2.) After marriage, Darshan Kaur was taken to Nainital where she stayed with her in-laws for about a month and a half. Over the period, she resided in the company of the appellant moving with him to different stations including Delhi where he came to be posted.

(3.) On 28.02.1998, when she was living in an army residential accommodation in Delhi Cantt, she suffered burn injuries, this fact having been brought to light at about 1100 hours, she being shifted to hospital but declared to have died at spot.